RAJEEV RATANAM TEWARIS Vs. STATE OF U P

JUDGEMENT

(1.) This writ petition is directed against the order dated 21.6.1997 passed by the Chairman, Board of Basic Education, U. P., Allahabad/Director of Education (Basic), U. P., Allahabad, respondent No. 3 cancelling the appointments of 368 Assistant Teachers appointed in Primary Schools.

(2.) The facts of the case are in a narrow compass. One Siddheshwari Singh was District Basic Education Officer in the district Jaunpur in the year 1995. He got published an advertisement on 21.10.1995 in the daily newspaper 'Rashtriya Sahara' for appointment to the post of Assistant Teachers in Primary Schools, run by the U. P. Basic Education Board. The petitioners and various other candidates applied for appointment. The candidates were selected by Sri Siddheshwari Singh, Basic Education Officer along with one Jang Bahadur, Deputy Inspector of Schools. The District Basic Education Officer issued appointment letters to 368 candidates including the petitioners between the period 24.2.1996 to 14.3.1996. These selected teachers were given appointment in various Primary Schools run by the District Education Board in the District Jaunpur.

(3.) The Regional Joint Director of Education (Basic), Azamgarh made enquiry relating to these appointments and found that various irregularities were committed in making the appointments. The report was submitted to the Director of Education (Basic) and the Chairman, U. P. Basic Education Board. Allahabad. On considering the report, all the 368 appointments were cancelled by the impugned order dated 21.6.1997. The petitioners, who were issued appointment letters in pursuance of the aforesaid selection, have challenged this order.